High Courts25 Mar 2011Allowed
Sankar Vs State
Madras High Court · (2011) 2 LW(Cri) 221
Criminal Procedure Code, 1973 (CrPC) — Section 313Evidence Act, 1872 — Section 32(1)Penal Code, 1860 (IPC) — Section 304B, 306, 376, 498A
COURT ARCHIVE
Madras High Court judgments, 2011
5,053 judgments · page 178 of 253
High Courts25 Mar 2011Dismissed
P. Rajaram Vs The Deputy Inspector General of Police and The Superintendent of Police
Madras High Court · (2011) 03 MAD CK 0627
Constitution of India, 1950 — Article 226, 309, 323APenal Code, 1860 (IPC) — Section 395Tamil Nadu Police Subordinate Service (Discipline and Appeal) Rules, 1955 — Rule 3
High Courts25 Mar 2011Dismissed
Rangasamy Vs The Presiding Officer Labour Court and The management of janardhana Mills Ltd.
Madras High Court · (2011) 03 MAD CK 0624
Industrial Disputes Act, 1947 — Section 2(K), 25M, 25M(8), 25O, 25O(6)
High Courts25 Mar 2011Dismissed
The Divisional Manager, The New India Assurance Company Ltd. Vs M. Kannan and Senthil
Madras High Court · (2011) 03 MAD CK 0577
Workmens Compensation Act, 1923 — Section 20(3), 4(1)
High Courts25 Mar 2011Dismissed
R. Allimuthu Vs The District Manager,Tamil Nadu State Marketing Corporation Ltd. (TASMAC)
Madras High Court · (2011) 03 MAD CK 0553
High Courts25 Mar 2011
M. Handrasekaran Vs The Managing Director, Tamil Nadu Cements Corporation Limited, The Deputy General Manager, Tamil Nadu Cements Corporation Limited and The Manager, Tamil Nadu Cements Corporation Limited
Madras High Court · (2011) 03 MAD CK 0542
Industrial Disputes Act, 1947 — Section 12(3)
High Courts25 Mar 2011Allowed
T.M. Gajendiran Vs The Secretary to Government, Co-operation, Food and Consumer Protection Department and The Registrar of Co-operative Societies
Madras High Court · (2011) WritLR 434
Tamil Nadu State Subordinate Service (Discipline and Appeal) Rules — Rule 17
High Courts25 Mar 2011Dismissed
S. Maheswari Vs The Hindustan Petroleum Corporation Ltd. and A. Muthuramalingam
Madras High Court · (2011) 03 MAD CK 0490
Constitution of India, 1950 — Article 226
High Courts25 Mar 2011Allowed
Nahima Begum and Rasul Beevi Vs The Inspector General of Registration, The Deputy Inspector General of Registration and The Joint Sub-Registrar-I
Madras High Court · (2011) 03 MAD CK 0464
Stamp Act, 1899 — Section 47ATransfer of Property Act, 1882 — Section 69
High Courts25 Mar 2011Dismissed
Perim Janardhana Rao, Jay AR Enterprises and K. Rajendra Reddy Vs M. Balaji
Madras High Court · (2011) 03 MAD CK 0422
Civil Procedure Code, 1908 (CPC) — Order 38 Rule 5, Order 38 Rule 5(1)Negotiable Instruments Act, 1881 (NI) — Section 118, 138, 139
High Courts25 Mar 2011Dismissed
M. Ganesan Vs The Commissioner of Commercial Taxes, The District Treasury Officer, The Accountant General and The Secretary to Government of Tamil Nadu Department of Commercial Taxes,
Madras High Court · (2011) 03 MAD CK 0419
Coal India Executives Conduct Discipline and Appeal Rules, 1978 — Rule 27, 34.2, 34.3Constitution of India, 1950 — Article 12, 14, 19, 21Tamil Nadu Civil Pensions (Commutation) Rules, 1944 — Rule 7, 8
High Courts25 Mar 2011
M. Varadhan Vs The District Collector
Madras High Court · (2011) 03 MAD CK 0405
Constitution of India, 1950 — Article 226
High Courts25 Mar 2011
Boopathy Enterprises Vs The Commissioner of Customs (Seaport-Exports), The Addl. Commissioner of Customs and Director General of Foreign Trade and Ex-Officio Additional Secretary to The Government of India Ministry of Commerce and Industry
Madras High Court · (2011) 03 MAD CK 0360
Foreign Trade (Development and Regulation) Act, 1992 — Section 3(2), 5
High Courts25 Mar 2011Allowed
M. Jayachandran Vs The Management, Deputy Production Manager (Formulation) Indian Drugs and Pharmaceuticals (Tamil Nadu) Ltd. and Management, Indian Drugs and Pharmaceuticals Corporate Office
Madras High Court · (2011) 03 MAD CK 0338
Constitution of India, 1950 — Article 14
High Courts25 Mar 2011
E. Shahul Hameed Vs State
Madras High Court · (2011) 03 MAD CK 0252
Motor Vehicles Act, 1988 — Section 184Penal Code, 1860 (IPC) — Section 304A
High Courts25 Mar 2011
Zafurullah Basha Vs Vijaya Constructions
Madras High Court · (2011) 03 MAD CK 0222
High Courts25 Mar 2011Dismissed
Selvan Vs Azhagan and Others
Madras High Court · (2011) 03 MAD CK 0194
Civil Procedure Code, 1908 (CPC) — Section 11Evidence Act, 1872 — Section 73
High Courts25 Mar 2011
Mr. Maria Joseph Michael Raj. S Vs The Director of School Education, The District Educational Officer and The Head Master and Correspondent, Mont Fort High School
Madras High Court · (2011) 03 MAD CK 0152
High Courts25 Mar 2011Allowed
L. Yesumarian Vs S. Saravanan and Others Nehru Vs The Director of Tsunami Rehabilitation Project Rural Development and Local Bodies, The District Collector, The Additional Collector Project Organizer Tsunami Rehabilitation Project and L. Yesumariyan
Madras High Court · AIR 2011 Mad 129
High Courts25 Mar 2011Dismissed
D. Ethiraj Vs The Secretary to Government Home Department, The Inspector General of Police and The Superintendent of Prisons Central Prison
Madras High Court · (2011) 3 CTC 181
Constitution of India, 1950 — Article 161, 19, 20, 21, 72Criminal Procedure Code, 1973 (CrPC) — Section 432, 433, 433APenal Code, 1860 (IPC) — Section 109, 119, 326, 366, 419